AIROnline 2020 Bom 898

Bombay High Court

Hon'ble Judge(s): Sunil B. Shukre, Madhav J. Jamdar , JJ

Criminal P.C. (2 of 1974) , S.439— Bail - Offences u/Ss. 307, 34 of Penal Code and S.3(1) (v) of Atrocities Act - Material on record revealing that earlier also accused risciously attacked victim in which both of his legs got fractured, thereby rendering him physically disabled - Accused was in position to tamper with evidence - Bail, rejected. (Para 8)